Nisha Gupta, J. - (1.) This Misc. under Section 482 Cr.P.C. has been filed for quashing of FIR No. 89/2013 registered at Police Station Mahila Thana, Jaipur City (East) for offences under Section 498-A, 406, 354, 323, and 341 IPC.
(2.) The short facts of case narrated in the petition are that complainant respondent No. 2 lodged a complaint before Chief Judicial Metropolitan Magistrate (Junior Division) No. 15, Jaipur City, Jaipur. The said complaint was sent for investigation under Section 156(3) Cr.P.C., on which FIR No. 89/2013 was registered at Police Station Mahila Thana, Jaipur City (East) for offences under Section 498-A, 406, 354, 323, and 341 IPC. After lodging of the FIR a good sense prevail between the parties and with the efforts of well-wishers both the parties arrived to an amicable settlement. The dispute narrated in the FIR is of matrimonial one and it can be brought to an end through composition of the offence, hence the prayer of the petitioner is that FIR No. 89/2013 be quashed.
(3.) The learned counsel for the respondent No. 2 is also agreeable to the same situation and both the parties have filed an agreement deed which was verified by the Deputy Registrar (Judl.).;